Ashok Kumar vs State Of U.P. & Others
2013 Latest Caselaw 7325 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 24
 

 
Civil Misc. Restoration / Recall Application No. 240444 of 2013
 
In Re :
 
Case :- WRIT - A No. - 32982 of 1993
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Arvind Srivastava,C.L. Satsangi,C.L.Sharma
 
Counsel for Respondent :- S.C.,Anil Mehrotra
 
Hon'ble Pradeep Kumar Singh Baghel, J.

The cause of delay has been explained in the affidavit filed in support of the condonation application. The cause shown is sufficient.

The delay in filing recall application is condoned. The recall application is allowed. The order dated 22.03.2013 is recalled.

The writ petition is restored to its original number.

List this case in the month of January, 2014, before the appropriate Bench.

Order Date :- 6.12.2013

Vinod.

Civil Misc. Delay Condonation Application No. 240443 of 2013

In Re :

Case :- WRIT - A No. - 32982 of 1993

Petitioner :- Ashok Kumar

Respondent :- State Of U.P. & Others

Counsel for Petitioner :- Arvind Srivastava,C.L. Satsangi,C.L.Sharma

Counsel for Respondent :- S.C.,Anil Mehrotra

Hon'ble Pradeep Kumar Singh Baghel, J.

The cause of delay has been explained in the affidavit filed in support of the restoration application. The cause shown is sufficient.

The delay in filing recall application is condoned. The condonation application is allowed. The order dated 22.03.2013 is recalled.

The writ petition is restored to its original number.

List this case in the month of January, 2014, before the appropriate Bench.

Order Date :- 6.12.2013

Vinod.